High Courts12 Feb 2001
Simi Dutta Vs State
Jammu And Kashmir High Court · (2001) 4 SCT 726
Constitution of India, 1950 — Article 14, 16, 42, 43Jammu and Kashmir Civil Service Rules, 1996 — Article 157A
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2001
284 judgments · page 13 of 15
High Courts12 Feb 2001
Yog Raj Mengi Vs State of J & K
Jammu And Kashmir High Court · (2001) 3 SCT 122
Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 27
High Courts09 Feb 2001
Sarwan Singh Reen Vs Union of India and Others
Jammu And Kashmir High Court · (2001) KashLJ 243
Defence Pension Regulations, 1961 — Regulation 132, 145
High Courts09 Feb 2001
Abdul Rehman Bahroo and Others Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (2001) 02 J&K CK 0017
Constitution of India, 1950 — Article 14, 16, 23, 43
High Courts08 Feb 2001
Z.M. Samnani Vs State of Jammu and Kashmir and Another
Jammu And Kashmir High Court · (2001) 02 J&K CK 0009
Constitution of India, 1950 — Article 226
High Courts05 Feb 2001
Dr. Naseema Firdous and Others Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2001) 02 J&K CK 0008
Constitution of India, 1950 — Article 19, 226Constitution of Jammu and Kashmir, 1956 — Section 103Criminal Procedure Code, 1973 (CrPC) — Section 173
High Courts02 Feb 2001
Ram Rakha and Another Vs Karnail Singh and Others
Jammu And Kashmir High Court · (2001) KashLJ 242
Jammu and Kashmir Big Landed Estates Abolition Act, 2007 — Section 4(2)
High Courts02 Feb 2001
Govind Ram Sharma Vs State of J&K and Others
Jammu And Kashmir High Court · (2001) KashLJ 330
Constitution of India, 1950 — Article 299(1)
High Courts31 Jan 2001
Sobhi Devi Vs Union of India and Others
Jammu And Kashmir High Court · (2001) JKLR 564 : (2001) KashLJ 231
Constitution of India, 1950 — Article 14
High Courts31 Jan 2001
Mandir Pir Badesar Mahadev Vs C.Phon Sog and Others
Jammu And Kashmir High Court · (2001) KashLJ 237
Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968 — Section 7
High Courts27 Jan 2001
Narayan Dutt Vs Subhash Chander
Jammu And Kashmir High Court · (2001) KashLJ 233
Civil Procedure Code Amendment Act, 1976 — Order 8 Rule 5Jammu and Kashmir Civil Procedure Code, 1977 — Order 8 Rule 6
High Courts25 Jan 2001
Kanta Devi Vs Parkasho Devi and Another
Jammu And Kashmir High Court · (2001) JKLR 561 : (2001) KashLJ 224
Jammu and Kashmir Civil Procedure Code, 1977 — Section 100
High Courts22 Jan 2001
Ali mohd. Khanday Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2001) 01 J&K CK 0022
Constitution of India, 1950 — Article 226Jammu and Kashmir Land Revenue Act, 1996 — Section 15
High Courts12 Jan 2001Dismissed
Ghulam Ahmad Bhat and Another Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2001) 2 LLJ 1575
Jammu and Kashmir Daily Rated Workers/Work Charged Employees (Regularization) Rules, 1994 — Rule 2, 4, 7, 8, 9
High Courts02 Jan 2001
Reva Pargal Vs Naresh Kumar and Others
Jammu And Kashmir High Court · (2001) 1 JKLR 507 : (2001) KashLJ 240
Arbitration and Conciliation Act, 1996 — Section 8
High Courts01 Jan 2001
Kewal Krishan and Others Vs State of J&K and Others
Jammu And Kashmir High Court · (2001) KashLJ 504
High Courts01 Jan 2001
B.M.Bakshi Vs Union of India and Others
Jammu And Kashmir High Court · (2001) KashLJ 499 : (2001) 4 SCT 85
Constitution of India, 1950 — Article 226
High Courts01 Jan 2001
Mohd.Rayaz Vs State and Others
Jammu And Kashmir High Court · (2001) KashLJ 387 : (2002) 4 SCT 41
Constitution of India, 1950 — Article 226
High Courts01 Jan 2001
Rajesh Sharma Vs Neeru Goswami
Jammu And Kashmir High Court · (2001) KashLJ 382
Constitution of India, 1950 — Article 226
High Courts01 Jan 2001
Sansar Chand Vs State of J & K
Jammu And Kashmir High Court · (2001) KashLJ 361
Jammu and Kashmir Evidence Act, 1977 — Section 119Ranbir Penal Code, 1989 — Section 376